COURT ARCHIVE

Chhattisgarh High Court judgments, 2014

560 judgments · page 12 of 28

High Courts30 Jul 2014

Satish Chandra Dwivedi Vs Manju Dwivedi

Chhattisgarh High Court · (2014) CriLJ 4722 : (2015) 2 DMC 632 : (2015) 3 JCC 1641 : (2015) 2 RCR(Civil) 691 : (2015) 2 RCR(Criminal) 609

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125, 125(4), 126, 127Evidence Act, 1872 — Section 41Hindu Marriage Act, 1955 — Section 13(1), 13(1)(ia)
High Courts28 Jul 2014Allowed

Gopi Yadav Vs State of C.G.

Chhattisgarh High Court · (2014) 4 CGLJ 550

Criminal Procedure Code, 1973 (CrPC) - Section 439 — Penal Code, 1860 (IPC) - Section 363, 366, 376 — Protection of Children from Sexual Offences Act, 2012 - Section 4, 8
High Courts28 Jul 2014

Ajit Kumar Vs Kirti Bai

Chhattisgarh High Court · (2014) CriLJ 4554 : (2015) 2 RCR(Criminal) 344

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(2)
High Courts28 Jul 2014

Shobhanath Vs Sukhmaniya

Chhattisgarh High Court · (2014) CriLJ 4685 : (2014) 5 MPHT 27 : (2015) 2 RCR(Criminal) 345

Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 126(2), 397, 401Land Acquisition Act, 1894 — Section 18(2)(b)Limitation Act, 1963 — Section 5
High Courts24 Jul 2014Dismissed

Rakesh Kumar Vs Vinod Verma and Others

Chhattisgarh High Court · (2014) 4 CGLJ 494

Criminal Procedure Code, 1973 (CrPC) - Section 401 — Penal Code, 1860 (IPC) - Section 294, 323 — Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(x)
High Courts23 Jul 2014

Rajesh Boyra Vs State of M.P.

Chhattisgarh High Court · (2014) 4 CGLJ 603 : (2014) CriLJ 4949 : (2015) 1 MPHT 35

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 397, 401, 437AEvidence Act, 1872 — Section 50Hindu Marriage Act, 1955 — Section 17, 7
High Courts23 Jul 2014

Vishal Jindal Vs Puja Jindal

Chhattisgarh High Court · (2014) CriLJ 4697 : (2015) 2 Crimes 163 : (2015) 2 DMC 291 : (2015) 3 JCC 1653 : (2015) 2 RCR(Civil) 527 : (2015) 2 RCR(Criminal) 503

Companies Act, 2013 — Section 202Criminal Procedure Code, 1973 (CrPC) — Section 317, 397, 397(2), 401Family Courts Act, 1984 — Section 19
High Courts22 Jul 2014

Rajendra Kumar Shrivastava Vs Alloish Kujur

Chhattisgarh High Court · (2014) CriLJ 4779

Constitution of India, 1950 — Article 356Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 197, 197(1), 200, 397Penal Code, 1860 (IPC) — Section 34, 380, 454
High Courts18 Jul 2014

Raju Vs State of Chhattisgarh

Chhattisgarh High Court · (2015) 1 CGLJ 89 : (2015) CriLJ 374

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 437-APenal Code, 1860 (IPC) — Section 23, 34, 342Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
High Courts18 Jul 2014

Ajuram Vs Shatruhan Sahu

Chhattisgarh High Court · AIR 2014 Chh 164

Chhattisgarh Panchayat Raj Adhiniyam, 1993 — Section 122Constitution of India, 1950 — Article 227